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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(2) in The Orissa Municipal Employees' Pension Rules, 1989

(2)If the substantive post held by an employee is abolished within the meaning of Rule 28 but the employee is at the time on special duty or is, on abolition of the said post, deputed on special duty, his service on special duty shall qualify for pension but the duty must be special.Chapter-IV Rules for reckoning service